Pappu vs Meyyammal
2023 Latest Caselaw 14107 Mad

                                                                                     S.A.No.221 of 2004


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 31.10.2023

                                                            CORAM

                                     THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                       S.A.No.221 of 2004

                     1.Pappu
                     2.Mamundi                                                   ...Appellants
                                                              vs.
                     1.Meyyammal
                     2.So.Mu.Ka.Chinnathambi                                   ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 24.02.2003 in
                     A.S.No.125 of 2002 on the file of the Principal District Judges Court,
                     Pudukottai confirming the Judgment and Decree dated 16.07.2002 in
                     O.S.No.520 of 1996 on the file of the Additional District Munsif Court,
                     Pudukottai.


                     For Appellants                :       No appearance

                     For Respondents               :       Mr.G.Sridharan

                                                          JUDGMENT

The learned counsel who appeared for the appellants had filed a

Memo dated 04.10.2013 stating that he reports 'no instructions' for the

appellants.

https://www.mhc.tn.gov.in/judis S.A.No.221 of 2004

2. When the matter came up on 10.10.2023, as there was no

representation for the appellants, it was directed to be posted today i.e.,

on 31.10.2023 under the caption 'for dismissal'. Today also, there is no

representation for the appellants.

3. In view of the above, the Second Appeal stands dismissed for

non-prosecution. No costs.

31.10.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A.No.221 of 2004

To

1.The Principal District Judge, Pudukottai

2.The Additional District Munsif, Pudukottai

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.221 of 2004

R.KALAIMATHI, J.

mbi

S.A.No.221 of 2004

31.10.2023

https://www.mhc.tn.gov.in/judis